Criminal Appeal No.1669 of 2009

REPORTABLE

IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1669 OF 2009

 Neeraj Dutta            …Appellant

versus

State (Govt. of N.C.T. of Delhi)       ...Respondent

J  U  D  G  M  E  N  T

ABHAY S. OKA, J.

FACTUAL ASPECTS

1.The appellant was convicted by the Special Judge, Delhi

for the offences punishable under Section 7 and clauses (i) and

(ii) of Section13(1)(d) read with Section 13(2) of the Prevention

of Corruption Act, 1988 (for short, ‘the PC Act’).   The co­

accused,  Mr.   Yogesh  Kumar,  was   convicted  by  the   Special

Judge for the offence punishable under Section 12 of the PC

Act. The co­accused was acquitted by the High Court. The

1

Criminal Appeal No.1669 of 2009

appellant was sentenced to undergo a rigorous imprisonment

for a period of three years and to pay a fine of Rs.15,000/­ for

the offence punishable under sub­section (2) of Section 13 of

the PC Act.  For the offence punishable under Section 7, she

was sentenced to undergo rigorous imprisonment for two years

and   to   pay   a   fine   of   Rs.5,000/­.     Sentences   in   default   of

payment of fine were also imposed.   The conviction of the

appellant has been upheld by the High Court by the impugned

judgment.

2.The complainant – Mr. Ravijit Singh died before the trial

commenced. In fact, PW­7, the Investigation Officer, deposed

that the complainant was murdered. In his complaint, the

complainant stated that he was doing business of sale and

purchase of cars in a shop situated at Vikas Puri, New Delhi.

His case is that there was no electricity meter installed in his

shop   and   therefore,   on   6

th

  May   1996   he   applied   for   an

electricity meter.    In the complaint filed by him on 17

th

 April

2000,   in   the   form   of   his   statement   recorded   by   the   Anti­

Corruption Bureau, he stated that pursuant to the application

dated 6

th

 May 1996, a meter was installed in his shop and after

a few months, he found that the meter was removed.  As the

2

Criminal Appeal No.1669 of 2009

shopkeepers in the area had got the electricity meters installed

through the appellant, he met her.   On 17

th

  April 2000, he

received a telephone call at 7:30 a.m. from the appellant who

was   working   as   an   Inspector   in   the   D.V.B./electricity

department in the local area.  She called him at her residence

to discuss the issue of the electricity meter.   At 8:00 a.m.,

when   the   complainant   met   her,   she   demanded   a   sum   of

Rs.15,000/­ for getting the meter installed and ultimately after

negotiations,   she   settled   the   demand   at   Rs.10,000/­.

According to the complainant, the appellant stated that she

would come to his shop between 3:00 and 4:00 p.m. when the

complainant should hand over the papers for the electricity

meter and Rs.10,000/­ as a bribe.   The complainant stated

that he had no option but to accept her demand for a bribe.

3.The   prosecution’s   case   is   that   on   the   basis   of   the

aforesaid complaint, a trap was laid.  PW­5, Mr. S. K. Awasthi,

was the shadow witness.  When he along with the complainant

as   well   as   members   of   the   raiding   party   visited   the

complainant’s shop at 3:50 p.m., the appellant was not present

there.  At about 4:40 p.m., a telephone call was received by the

complainant   that   the   appellant   would   come   at   around

3

Criminal Appeal No.1669 of 2009

5:30/6:00 p.m.  At 5:20 p.m., the appellant came with the co­

accused   and   demanded   the   documents   and   bribe   of

Rs.10,000/­, which was paid by the complainant.  The Special

Court held that there was sufficient circumstantial evidence on

record to prove the guilt of the appellant.  In fact, a finding was

recorded   on   the   basis   of   circumstantial   evidence   that   the

demand and acceptance were proved.  The order of conviction

of the learned Special Court as regards the appellant has been

confirmed by the High Court in the impugned judgment.

4.While hearing this appeal, a bench of two Hon’ble Judges

of this Court came to a conclusion that the decisions of this

Court of the benches of three Hon’ble Judges in the cases of B.

Jayaraj   v.   State   of   Andhra   Pradesh

1

 and  P.

Satyanarayana   Murthy   v.   District   Inspector   of   Police,

State of Andhra Pradesh & Anr.

2

 were in conflict with an

earlier   three­Judge   bench’s   decision   in   the   case   of  M.

Narsinga Rao v. State of A.P.

3

   Accordingly, the following

question was referred to the larger bench:

“The   question   whether   in   the   absence   of

evidence   of   complainant/direct   or   primary

1  2014 (13) SCC 55

2  2015 (10) SCC 152

3  2001 (1) SCC 691

4

Criminal Appeal No.1669 of 2009

evidence of demand of illegal gratification, is it

not permissible to draw inferential deduction of

culpability/guilt   of   a   public   servant   under

Section 7 and Section 13(1)(d) read with Section

13(2)   of   Prevention   of   Corruption   Act,   1988

based   on   other   evidence   adduced   by   the

prosecution.”

5.The above­mentioned question was referred for decision to

a Constitution Bench, which disposed of the reference by the

judgment   dated   15

th

  December   2022

4

.     Broadly,   the

Constitution Bench held that in absence of the complaint’s

testimony   in   a   prosecution   for   offences   punishable   under

Sections 7 and 13(2) of the PC Act, the prosecution can rely

upon even circumstantial evidence to prove the demand of

gratification.     In   paragraph   74   of   the   said   decision,   the

Constitution Bench has summarized its conclusions.

RIVAL SUBMISSIONS

6.Shri S. Nagamuthu, the learned senior counsel appearing

for the appellant submitted that this is a case where there is no

evidence of demand of illegal gratification by the appellant.

The learned senior counsel submitted that proof of demand of

gratification by a public servant is a  sine qua non  for the

offences punishable under Sections 7 and 13(1)(d) of the PC

4  2022 SCCOnline SC 1724

5

Criminal Appeal No.1669 of 2009

Act. He submitted that the findings of the Courts are based on

surmises and conjectures. 

7.Ms.   Aishwarya   Bhati,   the   learned   Additional   Solicitor

General appearing for the prosecution supported the impugned

judgments.  She submitted that PW­5 has proved the demand.

Moreover,   on   the   basis   of   the   circumstantial   evidence,   the

demand and acceptance were proved. She also submitted that

once the demand and acceptance are established, there is a

presumption that the acceptance of gratification proves the

existence of motive or reward.  The learned ASG submitted that

no interference is called for with the impugned judgments.

LEGAL POSITION

8.Before we analyze the evidence, we must note that we are

dealing with Sections 7 and 13 of the PC Act as they stood

prior to the amendment made by the Act 16 of 2018 with effect

from 26

th

 July 2018.  We are referring to Sections 7 and 13 as

they stood on the date of commission of the offence.  Section 7,

as existed at the relevant time, reads thus:

“7. Public servant taking gratification other

than   legal   remuneration   in   respect   of   an

official act.—

6

Criminal Appeal No.1669 of 2009

Whoever, being, or expecting to be a public

servant, accepts or obtains or agrees to accept

or   attempts   to   obtain   from   any   person,   for

himself   or   for   any   other   person,   any

gratification   whatever,   other   than   legal

remuneration, as a motive or reward for doing

or   forbearing   to   do   any   official   act   or   for

showing or forbearing to show, in the exercise

of his official functions, favour or disfavour to

any person or for rendering or attempting to

render any service or disservice to any person,

with   the   Central   Government   or   any   State

Government or Parliament or the Legislature of

any   State   or   with   any   local   authority,

corporation or Government company referred

to in clause (c) of section 2, or with any public

servant, whether named or otherwise, shall be

punishable with imprisonment which shall be

not   less   than   three   years   but   which   may

extend to seven years and shall also be liable

to fine.

Explanations.­

(a)   "Expecting   to   be   a   public   servant"­   If   a

person not expecting to be in office obtains a

gratification by deceiving others into a belief

that he is about to be in office, and that he will

then serve them, he may be guilty of cheating,

but he is not guilty of the offence defined in

this section.

(b)"Gratification".   The   word   “gratification”   is

not restricted to pecuniary gratifications or to

gratifications estimable in money.

(c)   "Legal   remuneration"­   The   words   "legal

remuneration”   are   not   restricted   to

remuneration   which   a   public   servant   can

lawfully demand, but include all remuneration

which he is permitted by the Government or

the organisation, which he serves, to accept.

7

Criminal Appeal No.1669 of 2009

(d) "A motive or reward for doing”. A person

who   receives   a   gratification   as   a   motive   or

reward for doing what he does not intend or is

not in a position to do, or has not done, comes

within this expression.

(e) Where a public servant induces a person

erroneously to believe that his influence with

the Government has obtained a title for that

person and thus induces that person to give

the   public   servant,   money   or   any   other

gratification as a reward for this service, the

public servant has committed an offence under

this section.”

9.Section 13(1)(d), as existed at the relevant time, reads

thus:

“13.Criminal   misconduct   by   a   public

servant.—

(1)   A   public   servant   is   said   to   commit   the

offence of criminal misconduct,­

(a) ………………………………

(b) ……………………………...

(c) ………………………………

(d) if he,­

(i) by corrupt or illegal means, obtains for

himself   or   for   any   other   person   any

valuable thing or pecuniary advantage; or

(ii) by abusing his position as a public

servant,   obtains   for   himself   or   for   any

other   person   any   valuable   thing   or

pecuniary advantage; or 

(iii)   while   holding   office   as   a   public

servant,   obtains   for   any   person   any

valuable   thing   or   pecuniary   advantage

without any public interest; or

(e)  ………………………………….”  

8

Criminal Appeal No.1669 of 2009

The demand for gratification and the acceptance thereof are

sine qua non for the offence punishable under Section 7 of the

PC Act.

10.The Constitution Bench

4

  was called upon to decide the

question which we have quoted earlier. In paragraph 74, the

conclusions of the Constitution have been summarised, which

read thus: 

“74. What   emerges   from   the   aforesaid

discussion is summarised as under:

(a)  Proof   of   demand   and   acceptance   of

illegal gratification by a public servant as

a fact in issue by the prosecution is a sine

qua non in order to establish the guilt of

the accused public servant under Sections

7 and 13(1)(d)(i) and (ii) of the Act.

(b) In order to bring home the guilt of the

accused,   the   prosecution   has   to   first

prove the demand of illegal gratification

and   the   subsequent   acceptance   as   a

matter of fact. This fact in issue can be

proved   either   by   direct   evidence   which

can be in the nature of oral evidence or

documentary evidence.

(c) Further, the fact in issue, namely, the

proof of demand and acceptance of illegal

gratification   can   also   be   proved   by

circumstantial evidence in the absence of

direct oral and documentary evidence.

(d)   In   order   to   prove   the   fact   in   issue,

namely,   the   demand   and   acceptance   of

9

Criminal Appeal No.1669 of 2009

illegal gratification by the public servant, the

following aspects have to be borne in mind:

(i)   if   there   is   an offer  to   pay   by   the

bribe   giver without   there   being   any

demand from the public servant and the

latter   simply   accepts   the   offer   and

receives   the   illegal   gratification,   it   is

a case of acceptance as per Section 7 of

the Act. In such a case, there need not

be a prior demand by the public servant.

(ii)   On   the   other   hand, if   the   public

servant makes a demand  and the bribe

giver accepts the demand and tenders

the demanded gratification which in turn

is received by the public servant, it is a

case   of   obtainment.   In   the   case   of

obtainment, the prior demand for illegal

gratification   emanates   from   the   public

servant. This is an offence under Section

13(1)(d)(i) and (ii) of the Act.

(iii) In both cases of (i) and (ii) above,

the offer by the bribe giver and the

demand   by   the   public   servant

respectively have to be proved by the

prosecution as a fact in issue. In other

words, mere acceptance or receipt of

an   illegal   gratification   without

anything more would not make it an

offence   under   Section   7   or   Section

13(1)(d), (i) and (ii) respectively of the

Act.  Therefore, under Section 7 of the

Act, in order to bring home the offence,

there must be an offer which emanates

from the bribe giver which is accepted by

the public servant which would make it

an offence.  Similarly, a prior demand

by the public servant when accepted

by the bribe giver and in turn there is

10

Criminal Appeal No.1669 of 2009

a payment made which is received by

the   public   servant,   would   be   an

offence of obtainment under Section

13(1)(d) and (i) and (ii) of the Act.

(e) The presumption of fact with regard to

the   demand   and   acceptance   or

obtainment of an illegal gratification may

be made by a court of law by way of an

inference   only   when   the   foundational

facts have been proved by relevant oral

and documentary evidence and not in the

absence   thereof.  On   the   basis   of   the

material   on   record,   the   Court   has   the

discretion   to   raise   a   presumption   of   fact

while considering whether the fact of demand

has been proved by the prosecution or not.

Of course, a presumption of fact is subject to

rebuttal by the accused and in the absence

of rebuttal presumption stands.

(f)   In   the   event   the   complainant   turns

‘hostile’, or has died or is unavailable to let in

his evidence during trial, demand of illegal

gratification can be proved by letting in the

evidence of any other witness who can again

let   in   evidence,   either   orally   or   by

documentary   evidence   or   the   prosecution

can   prove   the   case   by   circumstantial

evidence. The trial does not abate nor does it

result in an order of acquittal of the accused

public servant.

(g)  In so far as Section 7 of the Act is

concerned, on the proof of the facts in

issue, Section 20 mandates the court to

raise   a   presumption   that   the   illegal

gratification   was   for   the   purpose   of   a

motive or reward as mentioned in the said

Section.  The   said   presumption   has   to   be

raised by the court as a legal presumption or

a presumption in law. Of course, the said

11

Criminal Appeal No.1669 of 2009

presumption   is   also   subject   to   rebuttal.

Section 20 does not apply to Section 13(1)(d)

(i) and (ii) of the Act.

(h) We clarify that the presumption in law

under Section 20 of the Act is distinct from

presumption of fact referred to above in point

(e) as the former is a mandatory presumption

while the latter is discretionary in nature.”

                   (emphasis added)

The referred question was answered in paragraph 76 of the

aforesaid judgment, which reads thus: 

“76. Accordingly,   the   question   referred   for

consideration of this Constitution Bench is

answered as under:

In   the   absence   of   evidence   of

the complainant (direct/primary,   oral/

documentary   evidence),   it   is

permissible   to   draw   an   inferential

deduction   of   culpability/guilt   of   a

public   servant   under   Section   7   and

Section 13(1)(d) read with Section 13(2)

of   the   Act   based   on  other

evidence adduced by the prosecution.”

                (emphasis added)

11.Even the issue of presumption under Section 20 of the

PC   Act   has   been   answered   by  the   Constitution  Bench  by

holding that only on proof of the facts in issue, Section 20

mandates   the   Court   to   raise   a   presumption   that   illegal

gratification   was   for   the   purpose   of   motive   or   reward   as

mentioned in Section 7 (as it existed prior to the amendment

12

Criminal Appeal No.1669 of 2009

of 2018).   In fact, the Constitution Bench has approved two

decisions by the benches of three Hon’ble Judges in the cases

of  B. Jayaraj

1

 and  P. Satyanarayana Murthy

2

.  There is

another decision of a three Judges’ bench in the case of  N.

Vijayakumar v. State of Tamil Nadu

5

,  which follows the

view taken in the cases of B. Jayaraj

1 

and P. Satyanarayana

Murthy

2

.    In paragraph 9 of the decision in the case of  B.

Jayaraj

1

, this Court has dealt with the presumption under

Section 20 of the PC Act.   In paragraph 9, this Court held

thus: 

“9. Insofar   as   the   presumption

permissible to be drawn under Section

20   of   the   Act   is   concerned,   such

presumption can only be in respect of

the offence under Section 7 and not

the offences under Sections 13(1)(d)(i)

and (ii) of the Act. In any event, it is

only on proof of acceptance of illegal

gratification that presumption can be

drawn under Section 20 of the Act that

such   gratification   was   received   for

doing or forbearing to do any official

act.  Proof   of   acceptance   of   illegal

gratification   can   follow   only   if   there   is

proof of demand. As the same is lacking

in the present case the primary facts on

the basis of which the legal presumption

under Section 20 can be drawn are wholly

absent.”

5  2021 (3) SCC 687

13

Criminal Appeal No.1669 of 2009

              (emphasis added)

The presumption under Section 20 can be invoked only when

the two basic facts required to be proved under Section 7, are

proved.  The said two basic facts are ‘demand’ and ‘acceptance’

of gratification. The presumption under Section 20 is that

unless the contrary is proved, the acceptance of gratification

shall   be   presumed   to   be   for   a   motive   or   reward,   as

contemplated by Section 7. It means that once the basic facts

of the demand of illegal gratification and acceptance thereof

are proved, unless the contrary are proved, the Court will have

to presume that the gratification was demanded and accepted

as a motive or reward as contemplated by Section 7. However,

this presumption is rebuttable.   Even on the basis of the

preponderance   of   probability,   the   accused   can   rebut   the

presumption.

12.In the case of N. Vijayakumar

5

, another bench of three

Hon’ble Judges dealt with the issue of presumption under

Section 20 and the degree of proof required to establish the

offences punishable under Section 7 and clauses (i) and (ii)

Section   13(1)(d)   read   with   Section   13(2)   of   PC   Act.     In

paragraph 26, the bench held thus: 

14

Criminal Appeal No.1669 of 2009

“26. It is equally well settled that mere

recovery by itself cannot prove the charge

of the prosecution against the accused.

Reference can be made to the judgments

of   this   Court   in  C.M.   Girish

Babu v. CBI [C.M.   Girish   Babu v. CBI,

(2009) 3 SCC 779 : (2009) 2 SCC (Cri) 1]

and   in B.   Jayaraj v. State   of   A.P. [B.

Jayaraj v. State   of   A.P.,   (2014)   13   SCC

55   :   (2014)   5   SCC   (Cri)   543]  In   the

aforesaid judgments of this Court while

considering the case under Sections 7,

13(1)(d)(i) and (ii) of the Prevention of

Corruption  Act,  1988 it is  reiterated

that to prove the charge, it has to be

proved  beyond  reasonable   doubt  that

the   accused   voluntarily   accepted

money knowing it to be bribe. Absence

of proof of demand for illegal gratification

and   mere   possession   or   recovery   of

currency   notes   is   not   sufficient   to

constitute   such   offence.   In   the   said

judgments it is also held that even the

presumption under Section 20 of the Act

can be drawn only after demand for and

acceptance   of   illegal   gratification   is

proved. It is also fairly well settled that

initial   presumption  of  innocence   in  the

criminal   jurisprudence   gets   doubled   by

acquittal recorded by the trial court.” 

                (emphasis added)

Thus, the demand for gratification and its acceptance must be

proved beyond a reasonable doubt. 

13.Section 7, as existed prior to 26

th

 July 2018, was different

from the present Section 7.  The unamended Section 7 which

is applicable in the present case, specifically refers to “any

15

Criminal Appeal No.1669 of 2009

gratification”.   The substituted Section 7 does not use the

word   “gratification”,   but   it   uses   a   wider   term   “undue

advantage”.  When the allegation is of demand of gratification

and acceptance thereof by the accused, it must be as a motive

or reward for doing or forbearing to do any official act. The fact

that   the   demand   and   acceptance   of   gratification   were   for

motive or reward as provided in Section 7 can be proved by

invoking the presumption under Section 20 provided the basic

allegations of the demand and acceptance are proved. In this

case, we are also concerned with the offence punishable under

clauses (i) and (ii) Section 13(1)(d) which is punishable under

Section 13(2) of the PC Act.  Clause (d) of sub­section (1) of

Section 13, which existed on the statute book prior to the

amendment of 26

th

 July 2018, has been quoted earlier. On a

plain reading of clauses (i) and (ii) of Section 13(1)(d), it is

apparent that proof of acceptance of illegal gratification will be

necessary to prove the offences under clauses (i) and (ii) of

Section   13(1)(d).   In   view   of   what   is   laid   down   by   the

Constitution   Bench,   in   a   given   case,   the   demand   and

acceptance of illegal gratification by a public servant can be

proved by circumstantial evidence in the absence of direct oral

16

Criminal Appeal No.1669 of 2009

or   documentary   evidence.     While   answering   the   referred

question,   the   Constitution   Bench   has   observed   that   it   is

permissible   to   draw   an   inferential   deduction   of   culpability

and/or guilt of the public servant for the offences punishable

under Sections 7 and 13(1)(d) read with Section 13(2) of the PC

Act.  The conclusion is that in absence of direct evidence, the

demand and/or acceptance can always be proved by other

evidence such as circumstantial evidence.

14.The allegation of demand of gratification and acceptance

made by a public servant has to be established beyond a

reasonable doubt.   The decision of the Constitution Bench

does not dilute this elementary requirement of proof beyond a

reasonable doubt. The Constitution Bench was dealing with

the issue of the modes by which the demand can be proved.

The Constitution Bench has laid down that the proof need not

be only by direct oral or documentary evidence, but it can be

by way of other evidence including circumstantial evidence.

When reliance is placed on circumstantial evidence to prove

the demand for gratification, the prosecution must establish

each   and   every   circumstance   from   which   the   prosecution

wants the Court to draw a conclusion of guilt. The facts so

17

Criminal Appeal No.1669 of 2009

established must be consistent with only one hypothesis that

there was a demand made for gratification by the accused.

Therefore, in this case, we will have to examine whether there

is any direct evidence of demand.  If we come to a conclusion

that there is no direct evidence of demand, this Court will have

to consider whether there is any circumstantial evidence to

prove the demand.  

CONSIDERATION OF THE EVIDENCE ON RECORD

15.Now, coming to the evidence on record, according to the

prosecution, the direct evidence is in the form of evidence of

PW­5 – Mr. S.K. Awasthi. In this case, the complainant had

died and therefore, he could not be examined.   The raiding

party   consisted   of   PW­5,   Mr.   S.K.   Awasthi,   an   Officer   in

Irrigation Department; PW­6, Mr. O.D. Yadav, Traffic Inspector

and PW­7, Mr. Niranjan Singh, ACP.  Going by the complaint

which could not be proved through the complainant, it is the

case of the prosecution that the first demand was made by the

appellant to the complainant in the morning of 17th April

2000 when he met her at her residence. There was no charge

framed   on   the   basis   of   this   demand.   According   to   the

prosecution’s case, the second demand was made during the

18

Criminal Appeal No.1669 of 2009

trap.  There is absolutely no evidence about the first demand

made in the house of the appellant as no one except the

complainant   was   present   there.     According   to   the

prosecution’s   case,   PW­5   was   the   witness   to   the   second

demand made by the appellant on 17

th

 April 2000 at around

5:20   p.m.     PW­5   stated   in   his   evidence   that   though   the

complainant had informed the trap party that the appellant

will be visiting his shop at about 3:50 p.m., the appellant did

not turn up.  Subsequently, a telephone call was received by

the complainant informing that she would come by 5:30/6:00

p.m.  Ultimately, according to the case of PW­5, at about 5:20

p.m., the appellant along with the co­accused came to the

Complainant’s shop.  The version of PW­5, which according to

the prosecution constitutes demand, reads thus:

“Mrs. Neeraj Dutta asked the complainant

to   give   papers   regarding   his   electricity

meter and Rs.10,000/­ to her as she was

in a hurry.   Complainant handed over the

documents   of   his   electricity   meter   and

treated   GC   Notes   of   Rs.10,000/­   to   Mrs.

Neeraj Dutta in her right hand after taking

the same out of left pocket of his shirt.  Mrs.

Neeraj Dutta handed over said GC Notes to

his associate Yogesh Kumar to count and

she   told   the   complainant   that   his   work

would be done.”

                     (emphasis added)

19

Criminal Appeal No.1669 of 2009

16.Rest   of   the   examination­in­chief   deals   with   the

acceptance by the appellant and recovery.  Now the question is

whether,   on   the   basis   of   the   evidence   on   record,   the

prosecution has proved the demand of gratification by the

accused. When we  consider  the  issue  of  proof   of  demand

within the meaning of Section 7, it cannot be a simpliciter

demand for money but it has to be a demand of gratification

other than legal remuneration.  All that PW­5 says is when the

appellant visited the shop of the complainant, she asked the

complainant to give papers regarding the electricity meter and

Rs.10,000/­ to her by telling him that she was in a hurry.

This is not a case where a specific demand of gratification for

providing electricity meter was made by the appellant to the

complainant in the presence of the shadow witness. PW­5 has

not   stated   that   there   was   any   discussion   in  his   presence

between the appellant and the complainant on the basis of

which an inference could have been drawn that there was a

demand made for gratification by the appellant. The witness

had   no   knowledge   about   what   transpired   between   the

complainant and the appellant earlier. PW­5 had admittedly

no personal knowledge about the purpose for which the cash

20

Criminal Appeal No.1669 of 2009

was   allegedly   handed   over   by   the   complainant   to   the

appellant. 

17.We may note here that as per the version of the appellant

in her statement under Section 313 of the Code of Criminal

Procedure, 1973 (Cr.P.C.), on 17

th

 April 2000, she was working

as an LDC in DVB office.  On that day, she was busy with her

official duty in a collection drive organized by the department

to collect dues from the consumers.  Her explanation is that

the   complainant   was   her   neighbour   and   he   wanted   her

assistance   to   deposit   electricity   charges.     She   stated   that

earlier, she had a transaction of sale and purchase of a car

through   the   complainant.     She   has   also   stated   that   the

complainant was a history­sheeter and there were three First

Information   Reports   (FIRs)   registered   against   him.   In   this

context, PW­5 was questioned in the cross­examination.  The

relevant answer given by PW­5 reads thus:

“I cannot confirm or deny that accused

Neeraj Dutta along with her cashier and

other staff consisting of four five member

had collected Rs.71,000/­ in the  single

delivery point camp held at Jai Vihar and

she along with her staff members were

coming in her car and on the way she

stopped at the shop of the complainant

who   was   her   neighbour   to   collect   the

21

Criminal Appeal No.1669 of 2009

balance sale proceeds of Rs.1 lac of her

previous car from the complainant as she

had   sold   the   said   car   through   the

complainant  to M/s. Sagar Motors and

this payment was to be received by her

through   complainant   from   M/s.   Sagar

Motors.”

It is pertinent to note here that PW­5 did not confirm the

correctness of the suggestion but stated that he was not in a

position to deny the same.   In fact, PW­7, the investigation

officer, deposed that cash of Rs.71,900/­ was found in the

appellant’s car.  This lends support to the defence that there

was a recovery drive conducted by the appellant.  Apart from

the   evidence   of   PW­5,   there   is   no   other   evidence   that   is

pressed into service by the prosecution for proving the demand

by the appellant.  Even taking the statements of PW­5 in the

examination­in­chief as correct, it is impossible to even infer

that the demand of Rs.10,000/­ was made by the appellant by

way   of   gratification.     Every   demand   made   for   payment   of

money   is   not   a   demand   for   gratification.     It   has   to   be

something more than mere demand for money.

18.There is one more important factual aspect to be noted

which creates serious doubt about the prosecution’s case. In

the complaint filed by the deceased complainant on 17

th

 April

22

Criminal Appeal No.1669 of 2009

2000,  in  the form of  his statement  recorded  by  the Anti­

Corruption   Bureau,   he   has   stated   that   pursuant   to   the

application dated 6

th

 May 1996, a meter was installed in his

shop and after a few months, he found that the meter was

removed.   However,   the   Special   Court   has   observed   in

paragraph 19 of the impugned judgment that a complaint

regarding   a   stolen   electricity   meter   was   registered   at   the

instance of the complainant on 25

th

  April 2000. Thus, the

grievance   regarding   stolen   meter   was   made   by   the

complainant 8 days after the alleged demand for bribe. In fact,

PW­7 admitted that the complainant did not produce a copy of

the application made by him for providing electricity meter.

PW­7 further stated that the complainant did not clearly tell

him that he had given such application. In absence of proof of

making   such   application,   the   prosecution’s   case   regarding

demand of bribe for installing new electricity meter becomes

doubtful.  Moreover, till 24

th

 April 2000, the complainant did

not register a complaint regarding commission of offence.  This

makes   the   prosecution’s   case   regarding   the   demand   of

gratification on 17

th

 April 2000 for installing a new electricity

meter extremely doubtful. 

23

Criminal Appeal No.1669 of 2009

19.In the present case, there are no circumstances brought

on   record   which   will   prove   the   demand   for   gratification.

Therefore, the ingredients of the offence under Section 7 of the

PC Act were not established and consequently, the offence

under Section 13(1)(d) will not be attracted.

20.Hence,   the   appeal   must   succeed.   We   set   aside   the

impugned judgment and the judgment of the Special Court

and set aside the conviction and sentence of the appellant. The

bail bonds of the appellant stand cancelled. Appeal is allowed.

……..…………………J.

(Abhay S. Oka)

……..…………………J.

 (Rajesh Bindal)

New Delhi;

March 17, 2023.  

24